CHIDAMBAR R CHANEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri M. Amonkar, the learned Counsel appearing for the petitioner and Shri M. Salkar, the learned Government advocates appearing for the respondents.

(2.) THE above petition challenges the order passed by the respondent no.2 dated 16/03/2011 and the order passed by the appellate Authority dated 21/09/2011 whereby the appeal preferred by the petitioner came to be rejected and consequently the licence bearing no. RS/FCL/628 to run the bar issued to the petitioner came to be revoked and cancelled.

(3.) SHRI Amonkar, the learned Counsel appearing for the petitioner in fact pointed out that in case the respondent no.2 is directed to dispose of the said show cause notice within a specific time the petitioner shall not carry out any sale of liquor in the disputed premises or invoke the excise licence issued by the petitioner to run such bar in the disputed premises, until such period.